Supreme Court - Daily Orders
Commissioner Of Customs Central Excise ... vs M/S Sri Chaitanya Educational ... on 21 January, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
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ITEM NO.17 COURT NO.9 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s). 46812/2018
(Arising out of impugned final judgment and order dated 24-01-2018
in APP No. 21253/2014 24-01-2018 in APP No. 22159/2015 24-01-2018
in APP No. 30229/2017 24-01-2018 in APP No. 31075/2017 24-01-2018
in APP No. 22142/2015 passed by the Customs,excise And Service Tax
Appellate Tribunal Regional Bench At Hyderabad)
COMMISSIONER OF CUSTOMS CENTRAL EXCISE AND SERVICE TAX GUNTUR
Petitioner(s)
VERSUS
M/S SRI CHAITANYA EDUCATIONAL COMMITTEE Respondent(s)
( IA No.6364/2019-CONDONATION OF DELAY IN FILING and IA
No.6368/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and
IA No.6365/2019-STAY APPLICATION and IA No.6366/2019-PERMISSION TO
FILE LENGTHY LIST OF DATES )
Date : 21-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Ms. Nisha Bagchi, Adv.
Mr. Zoheb Hussain, Adv.
Mr. Ashok Panigrahi, Adv.
Mr. S. Vinay Ratnakar, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Ms. L. Charanya, Adv.
Mr. Aaditya Bhattachaya, Adv.
Ms. Apeksha Mehta, Adv.
Mr. Manish Rastogi, Adv.
Mr. Victor Das, Adv.
Mr. Punit Dutt Tyagi, Adv.
Signature Not Verified
Digitally signed by
NEELAM GULATI
Date: 2019.01.23
17:24:16 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Mr. Punit Dutt Tyagi, waives notice for the respondent. List alongwith C.A. No. 2947 of 2014 (NEELAM GULATI) (ANITA RANI AHUJA) COURT MASTER (SH) COURT MASTER (NSH)